Section 43(d) in The Central Reserve Police Force Rules, 1955
(d)(i)any member of the Force who has put in not less than 20 years of qualifying service may, by giving notice of not less than three months in writing to the appointing authority, retire from service voluntarily and unless the exigencies of service require otherwise, he shall be permitted to retire.(ii)the benefit of retiring person shall be admissible to members of the Force retiring under clause (i) ;(iii)[ a notice of less than three months may also be accepted by the appointing authority in appropriate cases on the condition that the Government servant shall not apply for commutation of a part of his pension before the expiry of the period of notice of three months;](iv)a notice of voluntary retirement may be withdrawn with the approval of the appointing authority, provided the request for such withdrawal is made before the expiry of the period of notice;(v)before a member of the Force gives notice of voluntary retirement with reference to this sub-rule, he should satisfy himself by means of a reference to the appropriate administrative authority that he has, in fact completed 20 years of service qualifying for pension;(vi)a notice to retire voluntarily under clause (i) after completion of 20 years of qualifying service shall require acceptance by the appointing authority if the date of retirement on the expiry of the period notice would be earlier than the date on which the member of the Force concerned could have retired under sub-rule (a) . Such acceptance may be generally given in all cases except where-
